BANERJEE,J. - (1.) At all material times, one Venkatish Company Limited (in short VCL) was the absolute owner of the 2nd Floor of premises No. 14, Netaji Subhas Road, Kolkata 1 (in short "the said premises"). Pursuant to an order dated 1 February, 2006 passed by this Court sanctioning a Scheme of Arrangement, the estate division of VCL along with all its properties including the said premises stood transferred to and vested in the appellant company.
(2.) At all material times, a company by the name of Bangur Brothers Limited (in short "the said company") was a monthly tenant in respect of a demarcated portion of the said premises under VCL. Subsequent to the transfer of the said premises to the appellant, the said company became a tenant under the appellant.
(3.) It appears that the said company had inducted various sub-tenants in various demarcated portions of the said premises. Some of such sub-tenants are Jugal Kishore Agarwal, Ghanshyam Das Agarwal and Nirmal Kumar Agarwal (collectively referred to as "the Agarwals"); Neepaz Metaliks Private Limited (in short Neepaz) and Adhunik Corporation Limited (in short Adhunik).;